Vineet Kothari, J. - (1.) The present Misc. Appeal under Section 28 of the Hindu Marriage Act, 1955 ('the Act of 1955') has been filed by the appellant-non-applicant-wife against the impugned order dated 30.01.2013 passed by the learned District Judge, Banswara in Civil Misc. Case No.26/2007 " Dilip Kumar v. Smt. Vimla Sharma" whereby, the application filed under Section 13 of the Act of 1955 by the respondent-husband-Dilip Kumar has been allowed and the decree of divorce has been granted against the present appellant-Smt. Vimla Sharma.
(2.) Both the learned counsels, Mr. Ranjeet Joshi and Mr. Narendra Thanvi, respectively appearing for the appellant-wife Smt. Vimla Sharma and the respondent-husband-LRs of late Dilip Kumar submit at bar that on account of successful mediation talks held between the parties in the present matrimonial case, in the present appeal filed against the grant of divorce decree granted in favour of the respondent-husband Dilip Kumar, who has unfortunately expired on 04.04.2013, the legal representatives of the late husband Dilip Kumar, i.e., the children, namely Smt. Roshni since married with one Jai Deep Thakur and Punit, aged 22 years, son of the respondent husband, have settled their dispute with the appellant-Smt. Vimla Sharma, their mother and the present Misc. Appeal may be disposed of in terms of the compromise arrived at between the parties.
(3.) The terms of the compromise dated 17.10.2015 are quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]... JUDGEMENT_196_LAWS(RAJ)11_2015_1.html ...[VERNACULAR TEXT OMITTED]...;